High Courts21 Feb 2024Disposed Of
Star Catalyst Through Prop. Amit Amarpuri Vs Commissioner Of Delhi Value Added Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3831
DVAT Act, 2004-Section 42
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 484 of 565
High Courts21 Feb 2024Disposed Of
M/s Shri Ganesh Enterprises Vs Principal Commissioner Of Goods And Services Tax, South Delhi
Delhi High Court · (2024) 02 DEL CK 3830
Central Goods and Services Tax Act, 2017-Section 29, 29(2)(e)
High Courts21 Feb 2024Disposed Of
Samsung India Electronics Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3829
Central Goods and Services Tax Act, 2017-Section 73
High Courts21 Feb 2024Disposed Of
Star Catalyst Through Prop. Amit Amarpuri Vs Commissioner Of Delhi Value Added Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3828
DVAT Act, 2004-Section 42
High Courts21 Feb 2024Disposed Of
M/S MK Traders Through Its Proprietor Ajay Kumar Vs Sales Tax Officer Class II AVATO
Delhi High Court · (2024) 02 DEL CK 3827
Central Goods and Services Tax Act, 2017-Section 73, 29(2), 29
High Courts21 Feb 2024Disposed Of
Neeta Mahala & Ors. Vs National Highways Authority Of India
Delhi High Court · (2024) 02 DEL CK 3721
Constitution of India-Articles 226 & 227NHAI (Recruitment, Seniority and Promotion) Regulations, 1996-Regulation 22Regulations dated 16.05.2016 (2016 Regulations)
High Courts21 Feb 2024Disposed Of
Sudhir Jain & Anr. Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 0087
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 109, 279, 307, 337, 338, 427Motor Vehicles Act, 1988 — Section 3, 181, 185, 188
High Courts21 Feb 2024Dismissed
Sonu Choudary Vs State Of Nct Delhi
Delhi High Court · (2024) 02 DEL CK 0086
Indian Penal Code, 1860 — Section 34, 302, 307, 324, 452
High Courts21 Feb 2024Dismissed
Vijay Kumar Agarwal Vs State (Govt. Of Nct Of Delhi) And Anr.
Delhi High Court · (2024) 02 DEL CK 0085
Code of Criminal Procedure, 1973 — Section 173, 240, 482Indian Penal Code, 1860 — Section 341, 380, 448, 457
High Courts21 Feb 2024Disposed Of
Mohit Vs Government Of Nct Delhi & Anr
Delhi High Court · (2024) 02 DEL CK 0084
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 376, 376(2), 506
High Courts21 Feb 2024Dismissed
Kanya Gurukul College Of Education Vs National Council For Teacher Education
Delhi High Court · (2024) 02 DEL CK 0083
Constitution of India, 1950 — Article 226National Council for Teacher Education Rules, 1997 — Rule 9National Council for Teacher Education Act, 1993 — Section 14, 14(1), 15, 15(1), 18, 29
High Courts21 Feb 2024Dismissed
Rakesh Kumar Sharma Vs Mother Dairy Fruit & Vegetables Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 0082
High Courts21 Feb 2024Dismissed
Pankaj Oswal Through His Constituted Attorney Sanjay Wali Vs Vikas Pahwa
Delhi High Court · (2024) 02 DEL CK 0081
Constitution of India, 1950 — Article 21Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)Code of Criminal Procedure, 1973 — Section 156(3), 200, 340
High Courts21 Feb 2024Disposed Of
National Building Construction Corporation Ltd. Vs M/S Sharma Enterprises
Delhi High Court · (2024) 02 DEL CK 0073
Limitation Act, 1963 — Section 2(h), 5, 14, 29(2)Arbitration And Conciliation Act, 1996 — Section 14, 15, 16, 21, 34, 34(3), 43Arbitration Act, 1940 — Section 20
High Courts20 Feb 2024Dismissed
SGT Muralidhar Pakal AF FIT Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4036
AFO 33/2017-Clause 6, 11, 12
High Courts20 Feb 2024Dismissed
Ex.Sub. R.K. Sharma Vs UOI & Ors.
Delhi High Court · (2024) 02 DEL CK 4066
BSF Act, 1968-Section 46, 40Prevention of Corruption Act, 1988-Section 13(1)(e), 13(2)Constitution of India-Article 226, 227, 14
High Courts20 Feb 2024Dismissed
Urmil Mittal Vs Tajoh Taloh
Delhi High Court · (2024) 02 DEL CK 4078
CPC-Section 151Delhi Cooperative Societies Act, 2003-Section 41(d)
High Courts20 Feb 2024Dismissed
Texzone Information Services Pvt Ltd Vs Ankur Goel & Ors.
Delhi High Court · (2024) 02 DEL CK 4081
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2
High Courts20 Feb 2024Dismissed
Lt Cdr Sandeep Bhatnagar Vs Director General Border Security Force & Anr.
Delhi High Court · (2024) 02 DEL CK 4082
Contempt of Courts Act, 1971-Section 2(b), 12, 19Rajasthan High Court Ordinance-Section 18Constitution of India-Article 136
High Courts20 Feb 2024
Sanjay Tiku & Ors. Vs Reserve Bank Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4084
IBC, 2016Constitution of India-Article 14